T.Sajju, Corrected** vs Union Of India
2022 Latest Caselaw 5707 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
              THE HONOURABLE MR. JUSTICE SATHISH NINAN
        FRIDAY, THE 27TH DAY OF MAY 2022 / 6TH JYAISHTA, 1944
                      WP(C) NO. 30887 OF 2021
PETITIONER:

           T.SAJJU, CORRECTED**
           AGED 39 YEARS
           S/O.LATE K.J. THOMAS STANLY, 1/216D, FERRY ROAD,
           CHERANALLOOR, ERNAKULAM, PIN - 682034.

           CORRECTED AS T.SANJU AS PER ORDER DATED 10-01-2022 IN
           IA 1/2021

           BY ADV I.DINESH MENON


RESPONDENTS:
     1     UNION OF INDIA
           REPRESENTED BY ITS SECRETARY, MINISTRY OF ROAD
           TRANSPORT AND HIGHWAYS, NEW DELHI - 110001.

    2      STATE OF KERALA
           REPRESENTED BY SECRETARY TO THE GOVERNMENT, TRANSPORT
           DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM
           - 695039.

    3      THE TRANSPORT COMMISSIONER
           TRANSPORT COMMISSIONERATE, TRANS TOWER, VAZHUTHACADU,
           TRIVANDRUM - 695014.

    4      THE REGISTERING AUTHORITY/REGIONAL TRANSPORT OFFICER.
           ERNAKULAM, CIVIL STATION P.O, KAKKANAD, ERNAKULAM,
           KOCHI - 682030.

    5      ADDL.R5: THE REGIONAL OFFICER, NATIONAL HIGH WAY
           AUTHORITY OF INDIA,
           AMBILY ARCADE, SNNRA 1, THIRUVANANTHAPURAM-695 024. (IS
           IMPLEADED AS PER ORDER DATED 08-04-2022 IN IA 5/2022)

    6      ADDL.THE STATE INFORMATION OFFICER,
           NIC KERALA STATE CENTRE, CDAC BUILDING, VELLAYAMBALAM,
           THIRUVANANTHAPURAM - 695033
           IMPLEADED AS PER ORDER DATED 27/05/2022 IN IA 7/2022
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                  2
WP(C) NO. 30887 OF 2021




                         Sathish Ninan, J.
                  ==============================
                     W.P.(C).No.30887 of 2021
                    ==========================
               Dated this the 27th day of May, 2022

                             JUDGMENT

The learned counsel for the petitioner seeks permission to

withdraw the writ petition. Permission granted. The writ petition is

dismissed as withdrawn.

Sd/-

Sathish Ninan, Judge rsr

WP(C) NO. 30887 OF 2021

APPENDIX OF WP(C) 30887/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE INVOICE DATED 10.12.2021.

Exhibit P2 TRUE COPY OF THE NOTIFICATION ISSUED BY THE 1ST RESPONDENT IN GAZETTE OF INDIA DATED 27.08.2021.

Exhibit P3 TRUE EXTRACT OF THE MAIL COMMUNICATION BY THE DTC, CENTRAL ZONE IN A SIMILAR SITUATION.

Exhibit P4 TRUE COPY OF THE REQUEST MADE BY THE PETITIONER.

Exhibit P5 TRUE COPY OF THE REPLY RECEIVED FROM THE FIRST RESPONDENT DATED IN SIMILAR SITUATION.

Exhibit P6 TRUE COPY OF THE REPLY OF THE 1ST RESPONDENT DATED 29.12.2021.

Exhibit P7 TRUE COPY OF THE LETTER ISSUED BY THE 1ST RESPONDENT TO THE 3RD RESPONDENT DATED 2.12.2021 IN SIMILAR SITUATION.

Exhibit P8 TRUE COPY OF THE INTERIM ORDER IN WP(C) NO.

28471/2021 DATED 20.12.2021.

Exhibit P9 TRUE COPY OF THE ORDER PASSED BY THE 4TH RESPONDENT DATED 6.01.2022.